Supreme Court - Daily Orders
Jaishree Steels Private Limited vs Shivam Dhatu Udyog Private Limited on 22 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
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ITEM NO.3 COURT NO.11 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14971/2021
(Arising out of impugned final judgment and order dated 28-06-2021
in APOT No. 94/2021 passed by the High Court At Calcutta)
JAISHREE STEELS PRIVATE LIMITED & ORS. Petitioner(s)
VERSUS
SHIVAM DHATU UDYOG PRIVATE LIMITED & ORS. Respondent(s)
(IA No.120656/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT) (IA No. 120656/2021 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
SLP(C) No. 15926/2021 (XVI)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
129057/2021)
(IA No. 129057/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-04-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Nikhil Goel, Adv.
Ms. Awantika Manohar, Adv.
Mr. Vikhash Singh, Adv.
Mr. Prashant Kumar, AOR
Mr. Dilip Niranjan, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Rakesh Sinha, Adv.
Mr. Vivek Jhunjhunwala, Adv.
Mr. Ajay Bhargava, Adv.
Signature Not Verified
Ms. Vanita Bhargava, Adv.
Ms. Trishala Trivedi, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2022.04.23
12:35:44 IST
Reason: for M/s. Khaitan & Co.
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UPON hearing the counsel the Court made the following
O R D E R
The parties are ad idem that original suit, being C.S. No. 20 of 2021 pending before the High Court of Calcutta, should be decided expeditiously, being a commercial suit covered under the Commercial Courts Act, 2015.
We do hope that the High Court will be able to take up and decide the matter expeditiously in accordance with law. The learned counsel for the parties has assured this Court that they will cooperate for the expeditious disposal of the suit.
In view of above, the Special Leave Petitions are disposed of. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER